Smriti Singh & Ors vs The State Of Jharkhand & Anr
2021 Latest Caselaw 3310 Jhar

Citation : 2021 Latest Caselaw 3310 Jhar
Judgement Date : 7 September, 2021

Jharkhand High Court

Smriti Singh & Ors vs The State Of Jharkhand & Anr on 7 September, 2021

          IN         THE HIGH COURT OF JHARKHAND AT RANCHI
                                       Cr.M.P. No. 1076 of 2015
                                               with
                                         I.A. No. 1995 of 2021
              Smriti Singh & Ors.                               .....   ...   Petitioners
                                 Versus
      The State of Jharkhand & Anr.                 ..... ...      Opposite Parties
                              --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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      For the Petitioners      :       Mr. Prabhat Kumar Sinha, Advocate
      For the State            :       A.P.P.
      For the O.P. No. 2       :       Mr. K.S. Nanda, Advocate.
                              ------

07/ 07.09.2021 This petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic.

I.A. No. 1995 of 2021 has been filed for extension of the interim order granted earlier, vide order dated 24.08.2015.

Learned counsel appearing for the petitioners submits that in view of the judgment passed by the Hon'ble Apex Court, in the case of Asian Resurfacing of Road Agency Pvt. Ltd. & Anr. Versus Central Bureau of Investigation, reported in (2018) 16 SCC 299, the aforesaid interlocutory application has been filed.

Upon notice, O.P. No. 2 has tendered his appearance. Mr. K.S. Nanda, learned counsel appearing for the O.P. No. 2 submits that this matter is of the year 2015, as such a date may kindly be fixed.

In view of the above facts and considering the pendency of this criminal miscellaneous petition, the prayer made in the aforesaid interlocutory application is allowed and the interim order dated 24.08.2015 is extended till the next date of listing.

The aforesaid interlocutory application stands allowed and disposed of.

Post this case on 06.12.2021.

(Sanjay Kumar Dwivedi, J.) Amitesh/-